K. JANARDHANAM Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner has sought for the following reliefs:

(2.) Learned counsel for the petitioner has contended that the reliefs (i) and (iii) have now become infructuous as the petitioner has retired from service. He contends that the writ petition is restricted to relief No.(ii).

(3.) The petitioner contends that he served as a Director, Canara Bank School of Management Studies ('CBSMS' for short) from 2006 to 2013 and 2015 to 2019. When he was the Director of CBSMS from 2015 to 2019, the Vice-Chancellor addressed a letter dtd. 2/3/2016 granting approval for introduction of System Application Programme ('SAP' for short) to impart SAP premium courses for the students of Bangalore University ('University' for short) and affiliated / constituent Colleges at a subsidized fee. This was with a view to enhance the employability of the students of Bangalore University. Consequently, the University entered into an understanding with M/s.Electro-Mech Enterprise, an authorized partner of SAP to provide SAP premium courses to the students of all the Colleges affiliated to Bengaluru University. Thereafter, the respondent No.2-University issued a Circular dtd. 9/3/2016 to all affiliated Colleges of the University to adopt / offer the SAP Programme for the students. Contemporaneously, the University issued another Circular dtd. 9/3/2016 to all affiliated colleges of the University offering SAP Education Programme at subsidized fee for the students and directed the Directors / Management to bring the above scheme to the notice of all students of Pre-final and final year of MBA/MCA/ME courses.